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Bombay HC Orders Release of 3 Sex Workers from Corrective Institution - (28 Sep 2020)

CRIMINAL

Bombay High Court has set free 3 sex workers from the Corrective Institution observing that prostitution has not been made an offence under Immoral Traffic (Prevention) Act, 1956 and that an adult woman has the right to choose her vocation and cannot be detained without her consent.

Tags : BOMBAY HIGH COURT   SEX WORKERS  

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